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[Cites 0, Cited by 0] [Section 380] [Entire Act]

Union of India - Subsection

Section 380(3) in The Companies Act, 2013

(3)Where any alteration is made or occurs in the documents delivered to the Registrar under this section, the foreign company shall, within thirty days of such alteration, deliver to the Registrar for registration, a return containing the particulars of the alteration in the prescribed form.